BHUPINDER JIT SINGH Vs. SONU KUMAR

JUDGEMENT

(1.) This Revision Petition under section 115 of the Code of Civil Procedure, 1908 (CPC) impugns the order [dated 1st April, 2017 in Civil Suit No.7970/2016 of the Court of Senior Civil Judge/Rent Controller, East District, Karkardooma Courts, Delhi] of dismissal of the application filed by the petitioner/plaintiff under Order 12, Rule 6 of CPC for a decree for possession forthwith.

(2.) The petition was entertained for the detailed reasons given in order dated 9th August, 2017, vide which notice thereof was ordered to be issued to the respondent/defendant.

(3.) The counsels have been heard.